M.katju, J. - (1.) The petitioner has challenged the validity of the notice dated March 18, 1994, under Section 148 of the Income-tax Act, 1961, issued to the petitioner for the assessment year 1990-91 (vide annexure 4 to the writ petition). In the alternative the petitioner has also challenged the order dated March 19, 1994 (vide annexure 6 to the petition), by which the return filed under Section 139(1) in compliance of notice under Section 148 has not been accepted. It is prayed that the return under Section 139(1) in compliance of notice under Section 148 be accepted.
(2.) Heard learned counsel for the parties.
(3.) The petitioner is a company registered under the Indian Companies Act having its head office at Varanasi. The petitioner established a vanaspati manufacturing unit which started production from March 29, 1990. The petitioner maintains account on mercantile basis.;